Somidi. Venu Prasad vs State Of Telangana And Another

This writ petition is filed with the following prayer;

“to issue an appropriate writ, order or directions more particularly one in the nature of Writ of Mandamus declaring the action of the respondents more particularly respondent No.2 in issuing Notice of Revocation vide Letter No.232436/KARI/2507/2022 dated 06-12-2022 by revoking the approval of building permit No.232436/KARI/2507/2022 dated 24-11-2022 in respect of petitioner’s house bearing No.10-5-401(old), 10-5-401/A/1 (new), admsg 264.09 Sq yards or 220.81 Sq Mts in Sy.No.85/C situated at Kisan Nagar, Karimnagar Town and District, T.S, without issuing any show cause notice or otherwise as highly illegal, arbitrary, contrary to the provisions of Telangana Municipalities Act, 2019 and violation of articles of constitution of India and principles of natural justice and set aside the same and consequently direct the respondents not to interfere with the petitioner’s peaceful possession and enjoyment over the house bearing No.10- 5-401(old), 10-5-401/A/1(new) admsg 264.09 Sq yards or 220.81 Sq. Mts in Sy.No.85/C situated at Kisan Nagar, Karimnagar Town and District, T. S, including construction work in any manner forthwith”.

Heard learned counsel for the petitioner Mr. B. Venkateshwarlu, learned Government Pleader for Municipal Administration and Urban Development for respondent No.1 and learned Standing Counsel for respondent No.2 Mr. Kadam Prabhakar Rao.

Learned counsel on either side submit that the issue in this Writ Petition is squarely covered by the order dated 13.12.2021 in Writ Petition No.20398 of 2021 and batch, wherein this Court considered the issue at length and at paras 12 and 13 directed as under:

“12. In view of the above, this Court is of the opinion that in order to justify the action taken by the respondent authorities in revoking the building permission of the petitioners, they ought to have acted fairly and in strict adherence to the principles of natural justice. However, since the learned Special Government Pleader, on instructions, submitted that the impugned revocation letters passed against the petitioners stand withdrawn to the extent of revocation of permission to construct buildings, the said submission is placed on record. The impugned revocation letters passed by the respondent authorities against the petitioners stand withdrawn to the extent of revocation of permission to construct buildings, in terms of submissions made by the learned Special Government Pleader. The petitioners are directed to submit their explanations to the objections pointed out in the impugned revocation letters to the respondent authorities within a period of two weeks from today. On such submission of explanations by the petitioners, the respondent authorities are entitled to pass appropriate orders, in accordance with the provisions of TS-bPASS Act and the Rules made thereunder, within a period of one week from the date of receipt of such explanations. In case, if no orders are passed by the respondent authorities within the time indicated above, there shall be deemed approval of the applications of the petitioners filed for construction of buildings. It is made clear that until passing of orders by the respondent authorities within the time prescribed on the explanations submitted by the petitioners, the petitioners shall not proceed with any type of constructions in their respective subject lands.

As regards the contention of the learned counsel for the petitioner in W.P.No. 32665 of 2021 that the revocation order was passed without recording any objections, the respondent authorities are directed to bring the objections to the notice of the petitioner therein within a period of one week from today; and on receipt of such objections, the petitioner shall submit his explanation to the said objections within two weeks thereafter; and on submission of such explanation by the petitioner, the respondent authorities are entitled to pass appropriate orders in accordance with the provisions of TS-bPASS Act and the Rules made thereunder within one week from the date of receipt of such explanation. In case, if no orders are passed by the respondent authorities within the time indicated above, there shall be deemed approval of the application of the petitioner filed for construction of building. It is made clear that until passing of orders by the respondent authorities within the time prescribed on the explanations submitted by the petitioner, the petitioner shall not proceed with any type of constructions in his subject land.”

In view of the above, the Writ Petition is allowed setting aside the revocation order dated 06-12-2022. The respondents are directed to follow the guidelines / directions issued by this Court in Writ Petition No.20398 of 2021 and batch, dated 13.12.2021 and pass orders in accordance with law. There shall be no order as to costs.

Miscellaneous petitions, if any pending in this writ petition, shall stand closed.